Pappu @ Dhujaniya @ Mukesh S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 2417 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               D.B. Criminal Writ Petition No. 824/2021

                                   Pappu @ Dhujaniya @ Mukesh S/o Shri Keshar Lal, Aged About
                                   42 Years, R/o Gujaro Ka Mohalla Manak Chok Purani Tonk Dist.
                                   Tonk Raj. Present Address House No. 16 Shri Nagar-A Sikshna
                                   Sagar Govindpura Ps Sanganer Sadar Dist. Jaipur Raj. (At
                                   Present Confined In Open Air Camp Sanganer Jaipur Raj.)
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through The Director General Of
                                            Prisons Directorate Prisons Ghatgate Jaipur
                                   2.       Dist. Magistrate, Jaipur Office At Collectorate Jaipur
                                   3.       Superintendent, Central Jail Jaipur
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Govind Prasad Rawat through VC For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI (V.J.) HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA (V.J.)

Judgment / Order

10/06/2021

It is contended by counsel for the petitioner that the present

D.B. Criminal Writ Petition has become infructuous.

According, D.B. Criminal Writ Petition is dismissed as having

become infructuous.

(CHANDRA KUMAR SONGARA (PANKAJ BHANDARI (V.J.)),J (V.J.)),J

ARTI SHARMA /10

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